High Courts02 Mar 1915
Nagar Damodar Shanbhogue Vs Gudlimar Rama Rao and Others
Madras High Court · (1916) ILR (Mad) 101 : (1915) 28 MLJ 444
JUDGMENT DATABASE
Search 12,24,054 Indian judgments.
12,24,054 judgments in All Courts · page 60,074 of 61,203
High Courts02 Mar 1915
Nagar Damodar Shanbogue Vs Gudlimar Rama Row and Twelve Ors.
Madras High Court · (1916) ILR (Mad) 101
Presidency Banks Act, 1876 — Section 36
High Courts02 Mar 1915
Boddu Ramayya Vs Chitturi Surayya and Others
Madras High Court · AIR 1916 Mad 1105 : (1915) 28 MLJ 486
Criminal Procedure Code, 1898 (CrPC) — Section 195(6)
High Courts02 Mar 1915
Lodd Govindoss Krishnadoss and Others Vs Rukmani Bhai
Madras High Court · AIR 1916 Mad 5 : 29 Ind. Cas. 135
High Courts01 Mar 1915
In Re: Irula Sadayan alias Peria Sadayan
Madras High Court · AIR 1916 Mad 783 : 29 Ind. Cas. 72
Penal Code, 1860 (IPC) — Section 379
High Courts01 Mar 1915
Subramania Pillai Vs Kumaravelu Ambalam alias V.E.K.R. Karuppiah Kangani
Madras High Court · (1916) ILR (Mad) 541 : 33 Ind. Cas. 66
Civil Procedure Code, 1882 — Section 244
High Courts01 Mar 1915
Avula Charamudi Vs Marriboyina Raghavulu and Another
Madras High Court · AIR 1916 Mad 298 : (1916) ILR (Mad) 462 : (1915) 28 MLJ 471
Specific Relief Act, 1877 — Section 27(b)
High Courts01 Mar 1915
Gurrala Seshayya and Another Vs Yedida Venkatasubbiah
Madras High Court · AIR 1915 Mad 1204(1) : (1915) 2 LW 540 : (1915) 28 MLJ 494
High Courts01 Mar 1915
Muthuswamy Pillay and Another Vs Muthuveeram Pillay
Madras High Court · 29 Ind. Cas. 392 : (1915) 2 LW 517
Contract Act, 1872 — Section 69
High Courts26 Feb 1915
Badarennessa Chowdhurani Vs Alam Gazi and Others
Calcutta High Court · 29 Ind. Cas. 877
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts26 Feb 1915
Promotha Nath Chakravarti Vs Mohini Mohan Sen
Calcutta High Court · 31 Ind. Cas. 573
Provincial Insolvency Act, 1907 — Section 34
High Courts26 Feb 1915
Patiram Bankerjee Vs Kanknarrah Co., Ld.
Calcutta High Court · (1915) ILR (Cal) 1050
Contract Act, 1872 — Section 230(2)Evidence Act, 1872 — Section 92
High Courts26 Feb 1915
Srimati Rani Kuarmani Singha Mandhata Vs His Highness the Hon''ble Ihtisham-Ul-Mulk, Rais-Ud-Dowla Amir-Ul-Umara Nawab Asaf Qader Syed Sir Wasif Ali Murza Khan Bahadur, Mahabat Jung, K.C.S.I., K.C.V.O., Nawab Bahadur
Calcutta High Court · 28 Ind. Cas. 818
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1908 — Section 22Limitation Act, 1963 — Article 91
High Courts26 Feb 1915
Krishna Chandra Saha Sardar and Others Vs Hem Chandra Rai Chowdhury
Calcutta High Court · 29 Ind. Cas. 855
High Courts26 Feb 1915
Khobhari Sah Vs Jhaman Sah and Others
Calcutta High Court · 34 Ind. Cas. 220
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts26 Feb 1915
In Re: Gangaram Narayandas Teli
Bombay High Court · AIR 1915 Bom 49(2) : (1915) 17 BOMLR 320
Stamp Act, 1899 — Section 59
High Courts26 Feb 1915Dismissed
Ismail Khan Vs Emperor
Allahabad High Court · AIR 1915 All 273 : 28 Ind. Cas. 655
Post Office Act, 1898 — Section 61, 70
High Courts26 Feb 1915
Badri Das and Others Vs Sheo Nath Singh
Allahabad High Court · AIR 1915 All 62(1) : 28 Ind. Cas. 816
Provincial Insolvency Act, 1920 — Section 13
High Courts26 Feb 1915
Musammat Fakhran Vs Rajab Ali Khan and Others
Allahabad High Court · AIR 1915 All 160(1) : 28 Ind. Cas. 948
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89